DIWAN CHAND Vs. STATE OF HP

JUDGEMENT

(1.) THE learned counsel for the petitioner has confined his submission only to the extent that a direction may be given to respondent No.2 to decide the representation dated 6.8.2007 which was addressed by the petitioner to Addl. Director Higher Education, Shimla within some time bound period. Not opposed. In these circumstances, the respondent No.2 is directed to decide the representation dated 6.8.2007 Annexure P-12 and he shall also consider the letter dated 7.3.2007 Annexure P-14 while deciding the representation. THE respondent No.2 shall decide the representation dated 6.8.2007 by a speaking order within six weeks from the date of receipt of a copy of this order. THE petition stands disposed of.